Section 21(3) in Tamil Nadu Exhibition of Films on Television Screen Through Video Cassette Recorders and Cable Television Network (Regulation) Rules, 1984
(3)On receipt of the report from the authority referred to in sub-rule (2) and having regard to the public interest referred to in sub-section (2) of section 6 and after satisfying itself as to the matters referred to in sub-section (4) thereof, the licensing authority may grant the licence for keeping a Video Library.
